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Consumer Complaints by Subsequent Transferee of Flats Not Always Barred: SC - (28 Nov 2018)

Supreme Court has held that consumer complaints by subsequent transferee of flats are not always barred and clarified that decision in Haryana Urban Development Authority doesn't mean to say that complaint by the subsequent transferee won't be maintainable at all where there is transfer.

Tags : SUPREME COURT   CONSUMER COMPLAINT   SUBSEQUENT TRANSFEREE OF FLATS  

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